Section 56F in The Maharashtra Public Trusts Act, 1950
56F. Term of office of members of committee.––
(1)A member shall be appointed to a committee for a period of five years, but shall be eligible for re-appointment.(2)A member may, by writing under his hand addressed to the State Government, resign his membership of committee:Provided that, such resignation shall not take effect until the resignation has been accepted by the State Government.
